COMMITTEE OF MANAGEMENT, SRI MAD BRAHMANAND INTER COLLEGE, ALIGARH AND ANOTHER Vs. STATE OF U.P. AND OTHERS

JUDGEMENT

(1.) THE Committee of Management of Sri Mad Brahmanand Inter College, Aligarh (hereinafter referred to as the 'College') and its Manager Bhoj Dutt Mishra have filed this petition for setting aside the order dated 14/18th May, 2009 passed by the District Inspector of Schools, Aligarh. The said order directs that the account of the College shall be operated singly and a recommendation has also been made for appointment of an Authorised Controller in the College.

(2.) THE College is recognized under the provisions of the U.P. Intermediate Education Act, 1921 (hereinafter referred to as the 'Act') and the term of the Committee of Management under the Scheme of Administration of the College is four years.

(3.) THIS order of the Regional Level Committee was challenged by the petitioners by filing Writ Petition No. 62510 of 2006 in which on 28th November, 2006, the Court passed an order that till the next date of listing, the operation of the order dated 26th October, 2006 shall remain stayed. The Court also directed that status quo with regard to the Management of the College as on the date of passing of the impugned order shall be maintained.